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Andhra Pradesh High Court judgments, 1995

737 judgments · page 28 of 37

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High Courts28 Apr 1995

The Government of Andhra Pradesh and Others Vs T.G.L. Groundnut Corporation and Another

Andhra Pradesh High Court · (1995) 3 ALD 226 : (1995) CriLJ 4100

Criminal Procedure Code, 1973 (CrPC) — Section 100, 103, 165
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High Courts28 Apr 1995

Kondeti Suryanarayana and Others Vs Pinninti Seshagiri Rao

Andhra Pradesh High Court · (1995) 2 ALT 100 : (1995) 2 APLJ 67

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 12, 12(1)
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High Courts28 Apr 1995

M.C. Dowell and Company Limited and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (1995) 2 ALT 513 : (1995) 1 APLJ 348

Andhra Pradesh Brewery Rules, 1970 — Rule 6Andhra Pradesh Distillery Rules, 1970 — Rule 10(3)Andhra Pradesh Excise Act, 1968 — Section 1(2), 14, 15, 17, 26
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High Courts26 Apr 1995Dismissed

K. Krishnan and Others Vs Tirumala Tirupati Devasthanams and Another

Andhra Pradesh High Court · (1995) 2 ALT 122

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 14, 2, 4(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 11, 9Evidence Act, 1872 — Section 65
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High Courts26 Apr 1995

Commissioner of Income Tax Vs J and J Dechane Labs (P.) Ltd.

Andhra Pradesh High Court · (1995) 216 ITR 383

Income Tax Act, 1961 — Section 40A(5)Income Tax Rules, 1962 — Rule 75
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High Courts26 Apr 1995

Hyderabad Tools (P) Limited Vs Commissioner Of Commercial Taxes, Andhra Pradesh

Andhra Pradesh High Court · (1996) 103 STC 553

Andhra Pradesh General Sales Tax Act, 1957 — Section 23(1)
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High Courts26 Apr 1995

Yerranchani Ramappa Reddy Vs Mandal Revenue Officer and another

Andhra Pradesh High Court · AIR 1995 AP 377 : (1995) 2 ALD 442 : (1995) 2 APLJ 139

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3(1), 3(2), 3(3), 3(4), 3(5)Constitution of India, 1950 — Article 226
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High Courts25 Apr 1995

Commissioner of Income Tax Vs Bakelite Hylam Ltd.

Andhra Pradesh High Court · (1995) 127 CTR 46 : (1996) 217 ITR 469

Income Tax Act, 1961 — Section 28, 30, 31, 32, 33
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High Courts25 Apr 1995Dismissed

Sanka Udayabahaskara Rao and Another Vs Vissamsetti Venkata Kanaka Durgarao and Another

Andhra Pradesh High Court · (1995) 2 ALT 534

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 6, Order 32 Rule 7, 11, 96Limitation Act, 1963 — Section 7
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High Courts25 Apr 1995Dismissed

The Nizam Sugars Workers Union Vs The Deputy Commissioner of Labour and Others

Andhra Pradesh High Court · (1995) 2 ALT 91

Constitution of India, 1950 — Article 226Trade Unions Act, 1926 — Section 28(2)
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High Courts24 Apr 1995

Canara Bank, Bhimavaram Branch Vs Devi Metal Industries and Others

Andhra Pradesh High Court · (1995) 2 ALT 662 : (1995) 2 APLJ 117

Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 — Section 4
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High Courts24 Apr 1995

Salaam M. Bavazier Vs Mohd. Azgaruddin and Another

Andhra Pradesh High Court · (1995) 1 ALT(Cri) 658 : (1998) 93 CompCas 609

Companies Act, 1956 — Section 202, 203, 203(1), 203(2), 542
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High Courts21 Apr 1995Dismissed

Kosuri Satti Babu Vs Vadaboyina Simhachalam and Another

Andhra Pradesh High Court · (1995) 2 ALT 270 : (1995) 1 APLJ 431

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 2, 22
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High Courts21 Apr 1995

Malla Govindarajulu alias Govu Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1995) 2 ALT(Cri) 9 : (1995) CriLJ 3255

Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts21 Apr 1995

A.P. State Financial Corpn. Vs The Official Liquidator, High Court of A.P.

Andhra Pradesh High Court · AIR 1995 AP 302

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 171, 232, 232(1), 433(1), 439(1)State Financial Corporations Act, 1951 — Section 29, 31, 46B
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High Courts21 Apr 1995

Andhra Pradesh State Financial Corporation Vs Official Liquidator

Andhra Pradesh High Court · (1995) 2 ALT 406 : (1996) 86 CompCas 341

Companies Act, 1956 — Section 171, 434(1), 439(1), 446(1), 456State Financial Corporations Act, 1951 — Section 29, 31
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High Courts21 Apr 1995Dismissed

Kanaka Durga Wines and Others Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (1995) 3 ALT 228 : (1995) 2 APLJ 31

Andhra Pradesh Excise Act, 1968 — Section 2(2), 2(21)Andhra Pradesh Prohibition Act, 1995 — Section 15(1), 2(7), 7, 9Constitution of India, 1950 — Article 14, 19(1), 19(6), 21, 226
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High Courts20 Apr 1995

M/s. Krishnaveni Constructions Vs The Executive Engineer, Panchayat Raj, Darsi and others

Andhra Pradesh High Court · AIR 1995 AP 362

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 2, 5, 7
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High Courts20 Apr 1995

Venna Padda Kasireddy alias Kasi Reddy Vs Yeruva Rami Reddy

Andhra Pradesh High Court · AIR 1995 AP 332 : (1995) 2 ALT 375 : (1995) 2 APLJ 120

Civil Procedure Code, 1908 (CPC) — Section 100, 102, 96(4)Provincial Small Cause Courts Act, 1887 — Section 15, 27
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High Courts20 Apr 1995Dismissed

K. Venateshwara Rao Vs The Sub-Inspector of Police and Another

Andhra Pradesh High Court · (1996) 3 ALT 791

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226
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